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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Nagaland - Subsection

Section 208(2) in Nagaland Municipal Act, 2001

(2)The supply of water under sub-section (1) shall be at such rate, not being less than the cost of production and delivery, including the costs of debt servicing, depreciation of plant and machinery, loss and other charges if any, as the Municipality may, from time to time, determine.